The JAMMU AND KASHMIR NATIONAL LAW UNIVERSITY ACT, 2018

NATIONAL LA W UNIVERSITY
ACT, 2018
(Act No. II of 2018)
THE JAMMU AND KASHMIR NATIONAL LAW UNIVERSITY
ACT, 2018
(Act No. II of 2018)
CONTENTS
Section
CHAPTER I
Preliminary
1. Short title and commencement.
2. Definitions.
CHAPTER II
The University
3. Establishment and Incorporation of University.
4. Objects of the University.
5. Powers and Functions of the University.
6. Teaching in the University.
7. Visitors of the University.
8. Chancellor of the University.
9. Pro-Chancellor of the University.
10. Vice-Chancellor of the University.
CHAPTER III
Authorities of the University
11. Authorities of the University.
12. Governing Council and its term of office.
13. Powers, functions and meetings of the Governing Council.
14. Executive Council.
15. Powers, functions and meetings of the Executive Council.
320 NA TIONAL LAW UNIVERSITY ACT, 2018
Section
16. Academic Council.
17. Powers, functions and meetings of the Academic Council.
18. Dispute Redressal Committee.
19. Finance Committee.
20. The Academic Planning Board.
CHAPTER IV
Officers of the University
21. Officers of the University.
22. The Vice-Chancellor.
23. Registrar.
24. Heads of Department.
25. Other Officers and Employees.
26. Selection Committee.
27. Statutes and Regulations.
28. Appointment of first Vice-Chancellor and first Registrar.
29. Honorary Degrees.
30. Withdrawal of Degree or Diploma.
31. Discipline.
32. Deemed Validity of Appointments.
33. Vacancy, etc. not to invalidate any act of proceeding.
34. Indemnity against General Proceedings.
35. Overriding effects.
36. Power to remove difficulties.
37. Sponsored Schemes.
–––––––
NA TIONAL LAW UNIVERSITY ACT, 2018 321
THE JAMMU AND KASHMIR NATIONAL LAW UNIVERSITY
ACT, 2018
(Act No. II of 2018)
[Received the assent of the Governor on 28th September, 2019 and
published in the Government Gazette dated 28th September, 2019].
An Act for the establishment of a University by the name of Jammu and
Kashmir National Law University in the 1[State of Jammu and Kashmir] and
for matters connected therewith or incidental thereto.
Be it enacted by the State Legislature in the Sixty-ninth Year of the
Republic of India as follows :––
CHAPTER I
Preliminary
1. Short title and commencement. ––(1) This Act may be called the Jammu
and Kashmir National Law University Act, 2018.
(2) It shall come into force on such date as the Government may, by
notification in the 2[Government Gazette], appoint.
2. Definitions.–– In this Act, unless the context otherwise requires,––
(1) “Academic Council” means the Academic Council of the
University ;
(2) “Bar Council” means the Bar Council of Jammu and Kashmir
constituted under the Advocates Act, 1961 (Central Act No. 25 of
1961) ;
(3) “Bar Council of India” means the Bar Council of India constituted
under the Advocates Act, 1961 (Central Act No. 25 of 1961) ;
(4) “Chancellor” means Chancellor of the University ;
1. Now Union territory of Jammu and Kashmir.
2. Now Official Gazette.
322 NA TIONAL LAW UNIVERSITY ACT, 2018
(5) “Chief Justice” means the Chief Justice of High Court of Jammu
and  Kashmir and includes the Judge performing the duties of the
Chief Justice of High Court of Jammu and Kashmir ;
(6) “Executive Council” means Executive Council of the University ;
(7) “Finance Committee” means the Finance Committee of the
University ;
(8) “Governing Council” means the Governing Council of the
University ;
(9) “Government” means the Government of Jammu and Kashmir ;
(10) “Registrar” means the Registrar of the University;
(11) “Regulations” and “Statutes” means respectively the Regulations
and Statutes of the University ;
1[(12) “University” means any University established under section 3 of
the Act ; and]
(13) “Vice-Chancellor” means the Vice-Chancellor of the University.
CHAPTER II
The University
2[3. Establishment and Incorporation of University. ––(1) The
Government may, from time to time, by notification in the official Gazette,
establish one or more Universities under this Act, by such place and with effect
from such date as may be specified in such notification.
(2) Each University shall consist of the Chancellor, the Vice-Chancellor,
the Governing Council, the Executive Council, the Academic Council and the
Registrar.
(3) Each University shall be a body corporate by the name, having
perpetual succession and a common seal with power, subject to the provisions
1. Clause (12) substituted by S.O. 3808(E) dated 26.10.2020.
2. Section 3 substituted ibid.
NA TIONAL LAW UNIVERSITY ACT, 2018 323
of the Act, to acquire and hold property, both movable and immovable, and to
contract and shall, by the said name, sue and be sued.
(4) Each University shall be engaged in teaching and research in law and
allied disciplines.
(5) The Headquarters of the University shall be at such place, as may be
specified by the Government by notification in the Official Gazette and it may
establish campuses at such places as it may deem fit.]
4. Objects of the University.–– The objects of the University shall be,––
(i) to evolve and impart comprehensive legal education ;
(ii) to impart continuing legal education at all levels to achieve
excellence ;
(iii) to organize advanced studies and promote research in all branches
of law ;
(iv) to disseminate legal knowledge and legal processes and their role
in the national development by organising lectures, seminars,
symposia, workshop and conferences ;
(v) to promote cultural, legal and ethical values with a view to promote
and foster the rule of law and objectives enshrined in the
Constitution of India 1[x x x x] ;
(vi) to improve the ability to analyse and present for benefit of the
contemporary issues of public concern and  their legal
implications ;
(vii) to liaise with institutes of higher learning and research in  the field
of law in India and abroad ;
(viii) to publish periodicals, treatises, study books, reports, journals and
other literature on all subjects relating to law ;
(ix) to hold examinations and confer degrees and other academic
distinctions ;
1. Words “and the Constitution of Jammu and Kashmir” omitted by S.O. 3808(E) dated 26.10.2020.
324 NA TIONAL LAW UNIVERSITY ACT, 2018
(x) to promote legal awareness in the community for achieving social
and economic justice ;
(xi) to undertake study and training projects relating to law, legislation
and judicial institutions ; and
(xii) to do all such things as are incidental to, and necessary for, or
conducive to the attainment of all or any of the objectives of the
University.
5. Powers and Functions of the University.–– The powers and the
functions of the University shall be,––
(i) to administer and manage the University and such centres for study,
research, education and instructions as are necessary in furtherance
of the objects of the University ;
(ii) to provide for instructions in all branches of knowledge or learning
pertaining to law and allied subjects as the University may deem
fit ;
(iii) to make provisions for research and for the advancement and
dissemination of knowledge of law including through continuing
education programmes ;
(iv) to institute degrees, titles, diplomas, certificates and other
distinctions ;
(v) to hold examinations and to confer degrees, titles, diplomas and
other academic distinctions on persons subject to such conditions
as the University may determine and to withdraw  any such degrees,
titles, diplomas and other academic distinctions subject to such
conditions as the University may determine ;
(vi) to fix, demand and receive fees and other charges as may be
prescribed ;
(vii) to institute and maintain halls and hostels and to recognize places
of residence for the students of the University and to withdraw
such recognition accorded to such place of residence ;
NA TIONAL LAW UNIVERSITY ACT, 2018 325
(viii) to establish special centres, specialized study centres or other units
for research and instructions as are, in the opinion of the University,
necessary in furtherance of its objects ;
(ix) to supervise and control the residence and to regulate the discipline
of the students and staff of the University and to make arrangements
for promoting their health and general welfare ;
(x) to make such arrangements in respect of residence, discipline and
teaching of  women students ;
(xi) to create academic, technical, administrative, ministerial and other
posts and to make appointments thereto ;
(xii) to regulate and enforce discipline among the employees of the
University and to take such disciplinary measures as may be deemed
necessary ;
(xiii) to institute professorships, associate professorships, assistant
professorships, readerships, lectureships and any other teaching,
academic or research posts required by the University ;
(xiv) to appoint persons as professors, associate professors, assistant
professors, readers, lecturers or otherwise as teaching and
researchers of the University and as other classes of employees ;
(xv) to institute and award fellowships, scholarships, prizes and medals ;
(xvi) to provide for printing, reproduction and publication of research
and other works and to organize exhibitions ;
(xvii) to sponsor and undertake research in all aspects of law, justice and
social development ;
(xviii) to co-operate with any other organizations in the matter of
education, training and research in law, justice and social
development and allied subjects for such purposes as may be agreed
upon on such terms and conditions as the University may from
time to time determine ;
(xix) to co-operate with institutions of higher learning in any part of the
world having objects wholly or otherwise similar to those of the
326 NA TIONAL LAW UNIVERSITY ACT, 2018
University by exchange of teachers and scholars and generally   in
such manner as may be conducive to the common objects ;
(xx) to regulate the expenditure and to manage accounts of the
University ;
(xxi) to establish and maintain within the premises of University or
elsewhere such schools, colleges or study halls as the University
may consider necessary and adequately furnish the same to establish
and maintain such libraries and reading rooms as may appear
convenient or necessary for the University ;
(xxii) to receive grants, subventions, subscriptions, donations and gifts
for the purpose of the University consistent with the objects for
which University is established ;
(xxiii) to purchase, take on lease, accept as gifts, or otherwise any land or
building or works, which may be necessary or convenient for the
purpose of the University and on such terms and conditions as it
may think fit and proper and to construct or alter and maintain any
such building or works ;
(xxiv) to sell, exchange, lease or otherwise dispose of all or any portion
of the properties of the University, moveable or immovable, on
such terms and conditions as it may think fit and proper without
prejudice to the interests and activities of the University ;
(xxv) to execute conveyances, transfers, re-conveyances, mortgages,
licenses and agreements in respect of property, moveable or
immovable including Government securities belonging to the
University or to be acquired for the purpose of the University ;
(xxvi) to appoint in order to execute an instrument or transact any business
of the University any person as it may deem fit ;
(xxvii) to  give up and cease from carrying on any classes or departments
of the University ;
(xxviii) to enter into any agreement with Central Government, 1[State
Government], the University Grants Commission or other
authorities for receiving grants ;
1. Now Government of the Union territory of Jammu and Kashmir.
NA TIONAL LAW UNIVERSITY ACT, 2018 327
(xxix) to accept grant of money, securities or property of any kind or
description on such terms and conditions as may be deemed
expedient ;
(xxx) to raise and borrow money on bonds, mortgages, promissory notes
or other obligations or securities founded or based upon all or any
of the properties and assets of the University or without any
securities and upon such terms and conditions as it may think fit
and to pay out of the funds of the University, all expenses incidental
to the raising of money, and to repay and redeem any money
borrowed or debt made ;
(xxxi) to invest the funds of the University or moneys entrusted to
University in or upon such securities or deposits and in such
manner as it may deem fit and from time to time, transpose any
investments ;
(xxxii) to make such Statutes, Regulations and other instruments as may,
from time to time, be considered necessary for regulating the affairs
and management of the university and its properties and to alter,
modify and rescind them ;
(xxxiii) to constitute for the benefit of the academic, technical,
administrative and other staff, in such manner and subject to such
conditions as may be prescribed pension insurance, provident fund
and gratuity and other schemes as it may deem fit and to make
such grants as it may think fit for the benefit of the staff of the
University and to aid in the establishment and support of
associations, institutions, funds and trusts for the benefit of the
staff and the students of the University ;
(xxxiv) to confer honorary degrees and other distinctions in the manner
laid down in the regulations ;
(xxxv) to delegate all or any of its powers to the Vice-Chancellor or any
committee or to any one or more members of its body or its officers ;
(xxxvi) to do all such other acts and things as the University may consider
necessary, conducive or incidental to the attainment or enlargement
of the aforesaid objects or any of them.
6. Teaching in the University. ––(1) All teaching in connection with the
degrees, diplomas and certificates of the University shall be conducted in
328 NA TIONAL LAW UNIVERSITY ACT, 2018
accordance with the syllabi prescribed in the Regulations.
(2) The courses and curricula and the authorities responsible for
organizing the teaching and such courses and curricula shall be as prescribed
by the Regulations.
7. Visitors of the University.–– The Chief Justice of India or his nominee,
who shall be the Senior Judge of the Supreme Court of India, shall be the
visitor of the University.
8. Chancellor of the University. ––(1) 1[The Chief Justice] shall be the
Chancellor of the University.
(2) The Chancellor, when present and in absence of the Visitor shall
preside over the convocations of the University and the meetings of the
Governing Council.
(3) The Chancellor may cause an inspection to be made by such person
or persons as he may direct, of the University, its buildings, libraries and
equipment and of any of the institution maintained by the University, and also
of the examinations, teaching or other work conducted or done by the University
and cause an enquiry to be made in the like manner in respect of any matter
connected with the administration and finances of the University.
(4) The Chancellor may offer such advice to the University as he may
deem fit with reference to the result of such inspection or inquiry.
(5) The University shall communicate to the Chancellor the action taken
or proposed to be taken on such advice.
(6) In case of differences among the authorities or officers of the
University on any matter which cannot be otherwise resolved, the decision of
the Chancellor shall be final.
(7) The Chancellor may invite a person of eminence in law and legal
education to advise the University in relation to affairs of the University as
and when he deems it necessary.
9. Pro-Chancellor of the University. ––(1) The Minister Incharge Law
in the 2[State] shall be the Pro-Chancellor of the University.
1. Substituted by S.O. 3808(E) dated 26.10.2020 for “The Chief Minister”.
2. Now Union territory of Jammu and Kashmir.
NA TIONAL LAW UNIVERSITY ACT, 2018 329
(2) The Pro-Chancellor shall, in the absence of the Chancellor preside
over the meetings of the Governing Council and perform all such powers,
functions and duties as may be assigned or delegated to him by the Chancellor.
10. Vice-Chancellor of the University. ––(1) There shall be a Vice-
Chancellor of the University who shall be appointed in the manner provided
in section 21.
(2) The term of Vice-Chancellor shall be for a period of five years.
CHAPTER III
Authorities of the University
11. Authorities of the University.–– The following shall be the authorities
of the University, namely :––
(a) the Governing  Council ;
(b) the Executive Council ;
(c) the Academic Council ;
(d) the Dispute Redressal Committee ;
(e) the Finance Committee ; and
(f) such other authorities as may, from time to time, be declared as
such by the Statutes.
12. Governing Council and its term of office. ––(1) The Governing
Council shall be the supreme authority of the University and shall consist of
following persons, namely :––
(a) the Chancellor ;
(b) the Pro-Chancellor ;
(c) the Vice-Chancellor ;
(d) one person  from amongst the sitting Judges of the High Court of
Jammu and Kashmir, nominated by 1[the Chancellor] ;
1. Substituted by S.O. 3808(E) dated 26.10.2020 for “the Chief Justice”.
330 NA TIONAL LAW UNIVERSITY ACT, 2018
(e) one person from amongst the former Judges of the High Court of
Jammu and Kashmir, nominated by the Chancellor ;
(f) the Chairman, Bar Council of India or his nominee from amongst
the members of the Bar Council of India ;
(g) the Chairman, Bar Council of Jammu and Kashmir, or his nominee
amongst the members of the Bar Council of the Jammu and
Kashmir ;
(h) two pre-eminent persons in the disciplines of social sciences and
humanities, nominated by Chancellor ;
(i) two pre-eminent persons in the field of legal education/legal
profession, nominated by Chancellor ;
(j) the Chief Secretary ;
(k) the Advocate General ;
(l) the Administrative Secretary, Finance ;
(m) the Administrative Secretary, Law, Justice and Parliamentary
Affairs.
(2) Where a person has become a member of Governing Council by
reasons of appointment or office he holds, his membership shall terminate
when he ceases to hold that appointment or office.
(3) The term of office of the nominated members of the Governing
Council other than ex-officio members shall be three years.
(4) A member of Governing Council shall cease to be a member if he
resigns or becomes insolvent or is convicted of a criminal offence involving
moral turpitude. A member, other than the Vice-Chancellor or professor, shall
also cease to be member if he accepts a full time appointment in the University,
or if he, not being ex-officio member, fails to attend three consecutive meetings
of the Governing Council without the leave of the Chancellor.
(5) A member of the Governing Council, other than the ex-officio member,
may resign his office by a letter addressed to the Chancellor and such
resignation shall take effect as soon as it has been accepted by him.
NA TIONAL LAW UNIVERSITY ACT, 2018 331
(6) Any vacancy of the nominated member in the Governing Council
shall be filled by nomination by the respective nominating authority and on
expiry of the period of the vacancy, such nomination shall cease to be effective.
13. Powers, functions and meetings of the Governing Council. ––(1)
The Governing Council shall be plenary authority of the University and shall
formulate and review from time to time the broad policies and programmes
of the University and devise measures for the improvement and development
of the University and shall also have the following powers and functions,
namely:––
(a) to consider and pass the annual report, financial statement and
budget estimates prepared by  the Executive Council and to adopt
them with or without modifications ;
(b) to make Statutes concerning the administration of the affairs of the
University including prescribing the procedures to be followed by
the authorities and the officers of the University in the discharge
of their functions.
(2) The Governing Council shall meet at least once in a year. An annual
meeting of the Governing Council shall be held on a date to be fixed by the
Executive Council, unless some other date has been fixed by the Governing
Council in respect of any year.
(3) A report of the working of the University during the previous year
together with statement of receipt and expenditure, the balance sheet as audited,
and the financial estimates shall be presented by the Vice-Chancellor to the
Governing Council at its annual meetings.
(4) The meetings of the Governing Council shall be called by the
Chancellor or Pro-Chancellor or by the Vice-Chancellor at the request of not
less than ten members of the Governing Council.
(5) For every meeting of the Governing Council, fifteen days notice shall
be given.
(6) One-half of the members existing on the rolls of the Governing Council
shall form the quorum.
(7) Each member shall have one vote and if there is equality of votes on
any question to be determined by the Governing Council the person presiding
over the meeting, shall, in addition to his own vote,  have a casting vote.
332 NA TIONAL LAW UNIVERSITY ACT, 2018
(8) In case of difference of opinion among the members, the opinion of
the majority shall prevail.
(9) If urgent action by the Governing Council becomes necessary, the
Chancellor may permit the business to be transacted by circulation of papers
to the members of the Governing Council. The action so proposed to be taken
shall not be taken unless agreed to by majority of members of Governing
Council. In case the authority concerned fails to take any decision, the matter
shall be referred to the Chancellor, whose decision shall be final.
14. Executive Council. ––(1) The Executive Council shall consist of the
following persons, namely :––
(a) the Vice-Chancellor of the University ;
(b) the Chairman of the Bar Council of India, or his nominee from
amongst its members ;
(c) the Advocate General of the 1[State] ;
(d) the Chairman, Bar Council of Jammu and Kashmir, or his nominee
from amongst its members ;
(e) the Administrative Secretary, Finance Department ;
(f) the Administrative Secretary, Department of Law, Justice and
Parliamentary Affairs ;
(g) two Professors of Law outside the University nominated by the
Chancellor ;
(h) one eminent lawyer to be nominated by the Chancellor ;
(i) two teachers of the University to be nominated by the Vice-
Chancellor, of whom one shall be from among the Professors and
one shall be from among the Associate Professors of the University
by rotation for a period of one year.
(2) The Vice-Chancellor shall be the Chairman of the Executive Council.
(3) Where a person has become a member of the Executive Council by
reason of the office or appointment he holds, his membership shall terminate
when he ceases to hold that office or appointment.
1. Now Union territory of Jammu and Kashmir.
NA TIONAL LAW UNIVERSITY ACT, 2018 333
(4) The term of office of the nominated members of the Executive Council,
other than ex-officio members, shall be three years.
(5) A member of the Executive Council shall cease to be member, if he
resigns or becomes insolvent or is convicted of a criminal offence, involving
moral turpitude. A member other than the Vice-Chancellor or teacher shall
also cease to be a member of the Executive Council, if he accepts a full time
appointment in the University, or if he, being a teacher fails to attend three
consecutive meetings of the Executive Council without the leave of the Vice-
Chancellor.
(6) A member of the Executive Council other than ex-officio member,
may resign his office by a letter addressed to the Vice-Chancellor and such
resignation shall take effect as soon as it has been accepted by him.
(7) Any vacancy in the Executive Council shall be filled by nomination
by the respective nominating authority and on expiry of the period of vacancy,
such nomination shall cease to be effective.
15. Powers, functions and meetings of the Executive Council. ––(1) The
Executive Council shall be chief executive authority of the University and, as
such, shall have all powers necessary to administer the University subject to
provisions of this Act and the Statutes made thereunder, and may make
Regulations with the approval of Governing Council for that purpose and also
with respect to matters provided hereunder.
(2) The Executive Council shall have the following powers and functions,
namely :––
(a) to recommend the names of three persons (the names being arranged
in the alphabetical order) to the Chancellor for appointment as
Registrar of the University on the recommendation of the selection
committee constituted for that purpose by it and headed by the
Vice-Chancellor ;
(b) to prepare and present to the Governing Council at its annual
meeting––
(i) a report on the working of the University ;
(ii) a statement of accounts ; and
(iii) budget proposal for ensuing  academic year ;
334 NA TIONAL LAW UNIVERSITY ACT, 2018
(c) to manage and regulate the finances, accounts, investments,
properties, business and all other administrative affairs of the
University and for that purpose, constitute committees and delegate
the powers to such committees or such officers of the University
as it may deem fit ;
(d) to invest money belonging to the University, including any
unapplied income, in such stock, funds, shares or securities, as it
may, from time to time, think fit, or in the purchase of immovable
property, with the like power of varying such investments from
time ;
(e) to transfer or accept transfer of any moveable or immovable
property on behalf of the University ;
(f) to enter into, vary, carry out and cancel contracts on behalf of the
University and for that purpose to appoint such officers as it may
think fit ;
(g) to provide the building, premises, furniture and apparatus and other
means needed for carrying on the work of the University ;
(h) to entertain, adjudicate upon, and if it thinks fit, to redress any
grievances of the officers, teachers, students and employees of the
University ;
(i) to create teaching, administrative, ministerial and other necessary
posts, to determine the number and emoluments of such posts, to
specify the minimum qualifications for appointment to such posts
on such terms and conditions of service as may be prescribed by
the Regulations made in this behalf ;
(j) to appoint examiners and moderators, and if necessary to remove
them and to fix their fees, emoluments and travelling and other
allowances, after consulting the Academic Council ;
(k) to select a common seal for the University ; and
(l) to exercise such other powers and to perform such duties as may
be considered necessary, or  imposed on it by or under this Act.
(3) The Executive Council shall meet, at least, once in three months and
not less than fifteen days notice shall be given for such meetings.
NA TIONAL LAW UNIVERSITY ACT, 2018 335
(4) The meeting of the Executive Council shall be called by the Registrar
under instructions of the Vice-Chancellor or at the request of not less than five
members of the Executive Council.
(5) One-half of the members of the Executive Council shall form the
quorum at any meeting.
(6) In case of difference of opinion among the members, the opinion of
the majority shall prevail.
(7) Each member of the Executive Council shall have one vote and if
there be equality of votes on any question to be determined by the Executive
Council, or as the case may be, the member presiding over that meeting shall,
in addition to his own vote, have a casting vote.
(8) Every meeting of the Executive Council shall be presided over by
the Vice-Chancellor and in his absence by a member chosen by the members
present.
(9) If urgent action by the Executive Council becomes necessary, the
Vice-Chancellor may permit the business to be transacted by circulation of
papers to the members of Executive Council. The action so taken shall be
forthwith intimated to all the members of the Executive Council. In case the
authority concerned fails to take decision, the matter shall be referred to the
Chancellor whose decision shall be final.
16. Academic Council. ––(1) The Academic Council shall consist of the
following persons, namely :––
(a) the Vice-Chancellor who shall be the Chairman ;
(b) three persons from amongst educationists of repute or men of letters
or members of the legal profession or eminent public men, who are
not in the service of the University, nominated by the Chancellor ;
(c) a nominee of the Bar Council of India ;
(d) all Heads of the Department ;
(e) two members of the teaching staff, one each respectively
representing the associate and assistant professors of the University,
nominated by the Vice-Chancellor for a period of one year on
rotation :
336 NA TIONAL LAW UNIVERSITY ACT, 2018
Provided that an employee of the University shall not be eligible for
nomination under clause (b) of this sub-section.
(2) The term of the members other than ex-officio members and those
whose term is specified by clause (e) of sub-section (1), shall be three years.
17. Powers, functions and meetings of the Academic Council. ––(1)
Subject to the provisions of this Act, Statutes and Regulations and overall
supervision of the Executive Council, the Academic Council shall manage the
academic affairs and matters in the University and in particular shall have the
following powers and functions, namely :––
(a) to report on any matter referred or delegated to it by the Governing
Council or the Executive Council ;
(b) to make recommendations to the Executive Council with regard to
the creation, abolition or classification of teaching posts in the
University and the emoluments payable and the duties attached
thereto ;
(c) to formulate and modify  or revise schemes for the organization of
the faculties, and to assign to such faculties their respective subjects
and also to report to the Executive Council as to the expediency of
the abolition or sub-division of any faculty or combination of one
faculty with another ;
(d) to recommend arrangements for the instruction and examination
of   persons other than those enrolled in the University ;
(e) to promote research within the University and to require from time
to time, reports on such research ;
(f) to consider proposals submitted by the faculties ;
(g) to lay down policies for admission to the university;
(h) to recommend recognized diplomas and degrees of other Universities
and institutions and to determine their equivalence in relation to the
certificates, diplomas and degrees of the University ;
(i) to fix, subject to any conditions accepted by the Governing Council,
the time, mode and conditions of competition for fellowships,
NA TIONAL LAW UNIVERSITY ACT, 2018 337
scholarships and other prizes and to recommend for award of the
same ;
(j) to make recommendations to the Executive Council in regard to
the appointment of examiners and, if necessary, their removal,
fixation of their fees, emoluments, travelling and other expenses ;
(k) to recommend arrangements for the conduct of the examinations
and dates of holding them ;
(l) to declare or review the result of the various examinations or to
appoint committees or officers to do so, and to make
recommendations regarding the conferment or grant of degrees,
honours, diplomas, licences, titles and marks of honour ;
(m) to recommend stipends, scholarships, medals and prizes and to
make other awards in accordance with the Regulations and such
other conditions as may be attached to the awards ;
(n) to approve or revise lists of prescribed or recommended text books
and to publish the same and syllabus at the prescribed courses of
study ;
(o) to perform, in relation to academic matters, all such forms and the
registers as are, from time to time, required by the Regulations ;
(p) to formulate, from time to time, the desired standards of legal
education to be adhered in drawing up the curriculum/syllabi for
being taught in the University ; and
(q) to perform, in relation to academic matters, all such duties and to
do all such acts as may be necessary for the proper carrying out of
the provisions of this Act and the Regulations made thereunder.
(2) The Academic Council shall meet as often as may be necessary, but
not less than four times during an academic year.
(3) Two-third of the existing members of the Academic Council shall
form the quorum for a meeting of the Academic Council.
(4) In case of difference of opinion among the members, the opinion of
the majority shall prevail.
338 NA TIONAL LAW UNIVERSITY ACT, 2018
(5) Each member of the Academic Council, including the Chairman of
the Academic Council, have one vote and if there be an equality of votes on
any question to be determined by the Academic Council, the Chairman of the
Academic Council, or, as the case may be, the member presiding over the
meetings shall in addition to his own vote, have a casting vote.
(6) Every meeting of the Academic Council shall be presided over by
the Vice-Chancellor and in his absence by a member nominated by the Vice-
Chancellor for this purpose to preside on the occasion.
(7) If urgent action by the Academic Council becomes necessary, the
Chairman of the Academic Council may permit the business to be transacted
by circulation of the papers to the members of the Academic Council. The
action proposed to be taken shall not be taken unless agreed to, by a majority
of the members of the academic Council. The action so taken shall forthwith
be intimated to all the members of the Academic Council. In case the authority
concerned fails to take decision, the matter shall be referred to the Chancellor
whose decision shall be final.
18. Dispute Redressal Committee. ––(1) There shall be a Dispute
Redressal Committee to redress the dispute that may arise between the
management and staff, management and students, teachers and students and
teachers and management, comprising :––
(a) the Vice-Chancellor or his nominee ;
(b) one member of the Executive Council, nominated by Chancellor ;
(c) one member, nominated by the Chancellor, who is not part of any
of the council or committees to the University and who is
distinguished law academic with at least five years experience in a
similar institution.
(2) The Registrar shall be the Convenor of the Dispute Redressal
Committee.
(3) Where the dispute relates to a complaint of sexual harassment, the
Dispute Redressal Committee shall be reconstituted by co-opting certain
additional members consistent with the law.
(4) The Executive Council, or any smaller body, that may be constituted
by it for this purpose, shall be appellate authority.
NA TIONAL LAW UNIVERSITY ACT, 2018 339
(5) The rules and regulations governing the functioning of the Dispute
Redressal Committee and the appellate authority shall be as framed by the
Executive Council.
19. Finance Committee. ––(1) There shall be a Finance Committee
constituted by the Executive Council consisting of the following, namely :––
(a) the Vice-Chancellor ;
(b) the Administrative Secretary, Finance Department ;
(c) three other members nominated by the Executive Council from
amongst its members of whom one shall be professor ;
(d) Financial Advisor/Chief Accounts Officer of the Department of
Law, Justice and Parliamentary Affairs.
(2) The members of the Finance Committee, other than the Vice-
Chancellor, Professor and Financial Advisor/Chief Accounts Officer shall hold
office so long as they continue as members of Executive Council.
(3) The functions and duties of the Finance Committee shall be as
follows :––
(a) to examine and scrutinize the annual budget of the University and
to make recommendations on financial matters to the Executive
Council ;
(b) to consider all proposals for new expenditure and to make
recommendations to the Executive Council ;
(c) to consider the periodical statements of accounts and to review the
finances of the University from time to time and to consider re-
appropriation statements and audit reports and to make
recommendations to the Executive Council ; and
(d) to give its views and to make recommendations to the Executive
Council on any financial question affecting the University either
on its own initiative or on reference from the Executive Council or
the Vice-Chancellor.
(4) The Finance Committee shall meet at least, four times in every year.
Four members of the Finance Committee shall form the quorum.
340 NA TIONAL LAW UNIVERSITY ACT, 2018
(5) The Vice-Chancellor shall preside over the meetings of the Finance
Committee, and in his absence, a member nominated by the Vice Chancellor
for this purpose/meeting shall preside. In case of deference of opinion among
the members, the opinion of the majority of the members present shall prevail.
20. The Academic Planning Board. ––(1) The Academic Planning Board
shall consist of the following persons, namely :––
(a) the Pro-Chancellor ... Chairman
(b) the Vice-Chancellor ... Member
(c) two Directors of Law Universities ... Member
to be nominated by the Chancellor
(d) two eminent Professors of Law, to be ... Member
nominated by the Vice-Chancellor
(e) the Advocate General of the 1[State] ... Member
(f) Chairman of State Bar Council of ... Member.
Jammu and Kashmir
(2) The meeting of the Academic Planning Board shall be called once in
a year to develop plans on the future programmes of the University and
recommend the same for the consideration of the Academic Council and
Executive Council. It shall also recommend long term plans on different
activities of the University as and when found necessary.
CHAPTER IV
Officers of the University
21. Officers of the University.–– The following shall be the officers :––
(a) the Vice-Chancellor ;
(b) the Registrar ;
(c) Heads of the Departments ;
1. Now Union territory of Jammu and Kashmir.
NA TIONAL LAW UNIVERSITY ACT, 2018 341
(d) such other officers as may be prescribed by the Statutes or
Regulations.
22. The Vice-Chancellor. ––(1) The Vice-Chancellor shall be an academic
person and an outstanding scholar in law or an eminent jurist. He shall be a
whole time salaried officer of the University.
(2) The Vice-Chancellor shall be appointed by the Chancellor on the
recommendations of the Governing Council from out of a panel of not less
than three persons recommended (the names being arranged in the alphabetic
order) by a selection committee constituted under sub-section (3).
(3) The selection Committee referred to in sub-section (2) shall consist
of three members of whom one shall be nominated by the Executive Council,
one by the Chairman, University Grants Commission and one by the Chancellor.
The person nominated by the Chancellor shall be the Convener of the
Committee :
Provided that no person who is an employee of the University shall be
nominated as the member of the selection  committee.
(4) The Vice-Chancellor shall hold office for a term of five years or such
less period as the Governing Council may decide, from the date on which he
enters upon his office, or until he attains the age of seventy-five years, whichever
is earlier :
Provided that the Chancellor may require the Vice-Chancellor after his
term has expired to continue in office for such period, not exceeding a total
period of one year as may be specified by him.
(5) The emoluments and other conditions of service of the Vice-
Chancellor shall be as prescribed by Regulations.
(6) If the office of the Vice-Chancellor becomes vacant due to death,
resignation or otherwise or if he is unable to perform his duties due to ill
health or any other cause, the Chancellor shall have the authority to designate
a professor of the University to perform the functions of the Vice-Chancellor
until the new Vice-Chancellor assumes his office or until the existing Vice-
Chancellor attends to the duties of his office, as the case may be.
(7) The Vice-Chancellor shall––
342 NA TIONAL LAW UNIVERSITY ACT, 2018
(a) ensure that the provisions of this Act, Statutes and Regulations are
duly observed, and he shall have all powers as are necessary for
that purpose ;
(b) convene the meetings of the Governing Council, the Executive
Council, the Academic Council and shall perform all other acts, as
may be necessary to give effect to the provisions of this Act ;
(c) preside over the meetings of the Governing Council in the absence
of the Chancellor ;
(d) be the competent authority to appoint the teachers, librarians,
finance officer and other officers in consultation with the Chancellor
on the recommendations of the selection committee appointed by
the Executive Council thereof for the purpose in accordance with
the guidelines prescribed ;
(e) be the competent authority to take disciplinary action against the
above officers in accordance with the procedure prescribed ;
(f) have all powers relating to the maintenance of proper discipline in
the University ;
(g) if, in his opinion, any emergency has arisen which requires that
immediate action be taken, take such action as he may deem fit
and shall report the same for confirmation in the next meeting of
the authority which, in the ordinary course, would have dealt with
the matter.
23. Registrar. ––(1) The Registrar, who shall be an academic person in
law not below the rank of a Professor shall be appointed by the Chancellor on
the recommendation of the selection committee constituted by the Executive
Council and headed by the Vice-Chancellor on such terms and conditions of
service as the selection committee may specify subject to the provisions of the
Statutes and Regulations.
(2) The Registrar shall––
(a) be ex-officio Secretary of all the authorities, committees and other
bodies of the University and shall also be the Convener of all
meetings. He shall note and maintain the minutes of the meetings ;
NA TIONAL LAW UNIVERSITY ACT, 2018 343
(b) be the Principal adjutant of the Vice-Chancellor in all matters
pertaining to the administration of the University. The Executive
Council may entrust to him special responsibilities/powers ;
(c) have the power to appoint, with the approval of the Vice-Chancellor,
the non-teaching staff, including employees of last grade service
and contingent staff in pursuance of the recommendations of the
selection committee, appointed for that purpose, in the prescribed
manner. He shall be the competent authority to take disciplinary
action against such employees in accordance with such procedure
as may be prescribed.
(d) comply with direction and orders of the Executive Council and
Vice-Chancellor ;
(e) be the custodian of records, common seal and such other property
of the University as the Executive Council shall commit to his
charge.
(3) The term of appointment of the Registrar shall be for a period of five
years or till he attains the age of sixty-five years, whichever is earlier, and he
shall be eligible for re-appointment by the Vice-Chancellor with the approval
of the Chancellor.
24. Heads of Department. ––(1) There shall be a head for each department
in the University.
(2) The powers, functions, appointments and conditions of service of
the heads of the departments shall be as prescribed by the Regulations.
25. Other Officers and Employees. ––(1) Subject to the Regulations made
for the purpose, every officer or employees of the University shall be appointed
in accordance with a written contract which shall be lodged with the University
and a copy thereof shall be furnished to the officer or employees concerned.
(2) Any dispute arising out of a contract  between the University and any
of its officers or employees shall, at the request of the officer or the employee
concerned or at the instance of the University, be referred to a Tribunal for
arbitration consisting of three members appointed by the Executive Council
as prescribed by the Regulations.
26. Selection Committee.–– The Executive Council shall constitute
various selection committees for appointment to the posts of officers and non-
344 NA TIONAL LAW UNIVERSITY ACT, 2018
teaching staff, including last grade service and contingent staff. The procedure
for appointment of members of selection committees and the procedure to be
adopted by the committee shall be as may be prescribed by the Regulations.
27. Statutes and Regulations. ––(1) The first Statutes of the University
shall be made by the Vice-Chancellor with the approval of the Chancellor.
They shall be placed before the Governing Council at its first meeting, which
may adopt them with or without modifications. Subsequently, Statutes or
modification in the Statutes shall be made by the Governing Council.
(2) The first Regulations of the University shall be made by the Vice-
Chancellor with the approval of the Chancellor. They shall be placed before
the Executive  Council as its first meeting which may adopt them with or without
modifications. Subsequently, Regulations or modifications in the Regulations
shall be made by the Executive Council.
28. Appointment of first Vice-Chancellor and first Registrar.––
Notwithstanding anything contained in this Act and the Statutes, the First Vice-
Chancellor who shall be an academician in law or an eminent jurist shall 

Excerpt shown. Open the full act in Lexace.

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